G KANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is to forbear the the respondents from interfering with the petitioner's peaceful possession and enjoyment of the property bearing S.No.18 part to the extent of 1.85 acres, S.No.18 part to the extent of 70.50 cents situate at Ammanambakkam Village, Sriperumbadur Taluk, Kancheepuram District and S.No.306 to the extent of 2 acres situate at No.82, Varadarajapuram, Sriperumpudur Taluk, Kancheepuram District.

(2.) The learned counsel for the writ petitioner states that the petitioners 1 and 2 are the residents at Chennai. They are in possession and enjoyment of the property to an extent of 2 acres bearing Survey No.306, situated at No.82, Varadarajapuram, Sriperambudur, Kancheepuram and the petitioners 1 and 2 are enjoying the land property bearing Survey No.18 of the extent of 1.85 acres and 50 cents respectively situated at Ammanambakkam Village, Sriperambudur Taluk, Kancheepuram District for more than 30 years.

(3.) It is contended that on 06.04.1970, the father of the 3 rd petitioner Mr.Muniasamy applied for issuance of Ryotwari patta. However, the petitioners were also applied for issuance of patta in their favour. The land was originally classified as "Odai" and the land was in the possession and enjoyment of the ancestors of the writ petitioner for a continuous period.